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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(3) in Conduct of the Government Litigation, Rules, 2000

(3)The administrative department concerned shall, on receipt of notice of notice of motion and its enclosures, make such enquiry into the facts of the case, as may be necessary and if the Rule in intended to be opposed, shall prepare or obtain parawise report on all the points raised in the Writ Petition and affidavit.